High Courts04 Dec 2014
Precision Fasteners Ltd. Vs Commissioner of Central Excise
Gujarat High Court · (2015) 316 ELT 595
Central Excises and Salt Act, 1944 — Section 11A, 11ACConstitution of India, 1950 — Article 14, 19, 19(1)(g), 19(2)
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 532 of 1,769
High Courts04 Dec 2014
Vedica Procon P. Ltd. Vs Balleshwar Greens P. Ltd. and Others
Gujarat High Court · (2015) 192 CompCas 228 : (2016) 1 CompLJ 274
Constitution of India, 1950 - Article 137Criminal Procedure Code, 1973 (CrPC) - Section 151 482
High Courts04 Dec 2014Allowed
Rama Natha Gadhavi Vs Income Tax Officer
Gujarat High Court · (2017) 393 ITR 590
Income Tax Act, 1961 - Section 271(1)(c)
High Courts03 Dec 2014
Vijaysinh Vs State of Gujarat and Others
Gujarat High Court · AIR 2015 Guj 83 : (2015) 2 GLH 132 : (2015) 1 GLR 703 : (2015) 3 RCR(Criminal) 356
Constitution of India, 1950 - Article 22, 226, 32
High Courts03 Dec 2014
Mitalben Hasmukhbai Patel and Others Vs State of Gujarat and Others
Gujarat High Court · (2015) CriLJ 1182
Penal Code, 1860 (IPC) — Section 114, 323, 366, 395, 506(2)
High Courts03 Dec 2014
All Gujarat Jaher Bhandhkam Majoor Mandal Vs State of Gujarat
Gujarat High Court · (2014) 12 GUJ CK 0028
Constitution of India, 1950 — Article 226
High Courts03 Dec 2014
Commissioner of Income Tax Vs Orpat Charitable Trust
Gujarat High Court · (2014) 12 GUJ CK 0017
Income Tax Act, 1961 — Section 11, 11(1)(a), 11(5), 13(1)(d)
High Courts03 Dec 2014
Shantaben Motiram Nai Vs Govindbhai Mangaldas Valand
Gujarat High Court · (2014) 12 GUJ CK 0014
High Courts03 Dec 2014
Ramabhai Maljibhai Parmar Vs Special Land Acquisition Officer
Gujarat High Court · (2015) 2 GLR 1080
Land Acquisition Act, 1894 — Section 11, 18, 28A, 4Legal Services Authorities Act, 1987 — Section 20, 21Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Dec 2014Partly Allowed
Jagdishbhai Amratlal Shah Vs Jigneshkumar Dineshbhai Bhoi and Others
Gujarat High Court · (2015) 2 GLH 679
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2(i)
High Courts02 Dec 2014
Commissioner of Income Tax Vs Cama Hotels Ltd.
Gujarat High Court · (2014) 12 GUJ CK 0047
Income Tax Act, 1961 — Section 143(3), 260A
High Courts02 Dec 2014
Yusuf Ibrahim Mohammed Lokhat Vs State of Gujarat
Gujarat High Court · (2014) 12 GUJ CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 361Prohibition of Child Marriage Act, 2006 — Section 10, 11, 9
High Courts02 Dec 2014
C.I.T. Vs Shri Gopal Gram Seva Sahakari Mandli Ltd.
Gujarat High Court · (2014) 12 GUJ CK 0020
Banking Regulation Act, 1949 — Section 51Companies Act, 1956 — Section 617Income Tax Act, 1922 — Section 34, 60
High Courts02 Dec 2014
Commissioner of Income Tax Vs Cama Hotels Limited
Gujarat High Court · (2015) 2 GLH 709 : (2015) 235 TAXMAN 206
High Courts01 Dec 2014
Joint Commissioner of Income Tax Vs Parshwanath Housing Financing Corpn. Ltd.
Gujarat High Court · (2015) 231 TAXMAN 431
Civil Procedure Code, 1908 (CPC) - Section 34, 36(1), 37 — Income Tax Act, 1961 - Section 5
High Courts01 Dec 2014Dismissed
Purshottamdas Somabhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2015) 2 GLR 1034
Constitution of India, 1950 - Article 19(1)(g), 226 — Urban Land (Ceiling and Regulation) Act, 1976 - Section 10(3), 10(4), 10(5), 10(6), 20
High Courts01 Dec 2014Allowed
Dhirubhai Kalabhai Singhal Vs State of Gujarat and Others
Gujarat High Court · (2015) 1 GLH 669
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 199, 199(2), 2(u), 225, 24Penal Code, 1860 (IPC) — Section 302
High Courts01 Dec 2014Dismissed
Rambhai Hirabhai Vadhiya Vs State of Gujarat
Gujarat High Court · (2015) 2 GLR 1320
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 231, 233, 233(3)Evidence Act, 1872 — Section 138
High Courts01 Dec 2014Dismissed
Mukeshbhai Ishwarbhai Prajapati Vs State of Gujarat and Others
Gujarat High Court · (2015) 3 Crimes 302 : (2015) 2 GLR 1056
Constitution of India, 1950 - Article 227 — Criminal Procedure Code, 1973 (CrPC) - Section 177, 182(1), 184, 219, 220 — Evidence Act, 1872 - Section 137, 165 — Negotiable Instruments Act, 1881 - Section 138, 142, 143, 143, 143